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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Vindhya Province - Subsection

Section 6(1)(h) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)

(h)subject to any rule made in this behalf, all suits and proceedings relating to the Jagir-land pending in any Court and all proceedings consequent upon any decree or order passed in any such suit or proceeding before the date of resumption shall be stayed.